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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Mr. Vindhya Keshari Kumar, Sr. Adv., Mr. Ajay Mukherjee, Advocate
  • Mr. Vindhya Keshari Kumar, Sr. Adv., Mr. Ajay Mukherjee, Advocate
  • Mr. Vindhya Keshari Kumar, Sr. Adv., Mr. Ajay Mukherjee, Advocate
  • Mr. Vindhya Keshari Kumar, Sr. Adv., Mr. Ajay Mukherjee, Advocate
  • Mr. Vindhya Keshari Kumar, Sr. Adv., Mr. Ajay Mukherjee, Advocate
  • (In CR. APP (SJ) No. 230 of 2015)
  • For the State: Mr. Sujit Kumar Singh, APP
  • For Informant: Mr. Bashishthat Narayan Mishra, Adv., Mr. Brij Kishore Mishra, Advocate, Mr. S.N Rai, Adv.
  • (In CR. APP (SJ) No. 275 of 2015)
  • For the State: Mr. Bipin Kumar (APP)
  • For Informant: Mr. Bashishthat Narayan Mishra, Adv., Mr. Brij Kishore Mishra, Advocate, Mr. S.N Rai, Adv.
  • (In CR. APP (SJ) No. 277 of 2015)
  • For the State: Mr. Sujit Kumar Singh, APP
  • For Informant: Mr. Bashishthat Narayan Mishra, Adv., Mr. Brij Kishore Mishra, Advocate, Mr. S.N Rai, Adv.
  • (In CR. APP (SJ) No. 232 of 2015)
  • For the State: Mr. Binod Bihari Singh, APP
  • For Informant: Mr. Bashishthat Narayan Mishra, Adv., Mr. Brij Kishore Mishra, Advocate, Mr. S.N Rai, Adv.
  • (In CR. APP (SJ) No. 243 of 2015)
  • For the State: Mr. S.A Ahmad, APP
  • For Informant: Mr. Bashishthat Narayan Mishra, Adv., Mr. Brij Kishore Mishra, Advocate, Mr. S.N Rai, Adv.
Judges
  • Aditya Kumar Trivedi, J.
Acts
  • Section 311 of the Cr.P.C read along with Section 165 of the Evidence Act.
  • Section 311 of the Code and Section 165 of the Evidence Act
  • Section 498(A), 304(B), 120B, 201 IPC, 4 of Dowry Prohibition act
  • clause (a) of sub-section (1) in Section 313 of the Code
  • provisions of the Code.46. .Section 311 of the Code
  • sub-clause (b)(i) of Section 386 CrPC,
  • SECTION 4 A DOWRY PROHIBITION ACT
  • Section 313 CrPC. Section 386 CrPC
  • Section 304(B)/120B of the IPC, R.I
  • SECTION 165 EVIDENCE ACT
  • SECTION 10 EVIDENCE ACT
  • Section 540 of Cr.P.C of 1898
  • Section 304(B), 34 of the IPC
  • Section 311 Cr.P.C of 1973,
  • Section 311 of the Code.
  • Section 313 of the Code,
  • Section 313(1)(b) CrPC
  • Section 301 Cr.P.C
  • Section 311 Cr.P.C
  • Section 162 Cr.P.C
  • Section 376(2)(g)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Mr. Vindhya Keshari Kumar, Sr. Adv., Mr. Ajay Mukherjee, Advocate
  • Mr. Vindhya Keshari Kumar, Sr. Adv., Mr. Ajay Mukherjee, Advocate
  • Mr. Vindhya Keshari Kumar, Sr. Adv., Mr. Ajay Mukherjee, Advocate
  • Mr. Vindhya Keshari Kumar, Sr. Adv., Mr. Ajay Mukherjee, Advocate
  • Mr. Vindhya Keshari Kumar, Sr. Adv., Mr. Ajay Mukherjee, Advocate
  • (In CR. APP (SJ) No. 230 of 2015)
  • For the State: Mr. Sujit Kumar Singh, APP
  • For Informant: Mr. Bashishthat Narayan Mishra, Adv., Mr. Brij Kishore Mishra, Advocate, Mr. S.N Rai, Adv.
  • (In CR. APP (SJ) No. 275 of 2015)
  • For the State: Mr. Bipin Kumar (APP)
  • For Informant: Mr. Bashishthat Narayan Mishra, Adv., Mr. Brij Kishore Mishra, Advocate, Mr. S.N Rai, Adv.
  • (In CR. APP (SJ) No. 277 of 2015)
  • For the State: Mr. Sujit Kumar Singh, APP
  • For Informant: Mr. Bashishthat Narayan Mishra, Adv., Mr. Brij Kishore Mishra, Advocate, Mr. S.N Rai, Adv.
  • (In CR. APP (SJ) No. 232 of 2015)
  • For the State: Mr. Binod Bihari Singh, APP
  • For Informant: Mr. Bashishthat Narayan Mishra, Adv., Mr. Brij Kishore Mishra, Advocate, Mr. S.N Rai, Adv.
  • (In CR. APP (SJ) No. 243 of 2015)
  • For the State: Mr. S.A Ahmad, APP
  • For Informant: Mr. Bashishthat Narayan Mishra, Adv., Mr. Brij Kishore Mishra, Advocate, Mr. S.N Rai, Adv.
Judges
  • Aditya Kumar Trivedi, J.
Acts
  • Section 311 of the Cr.P.C read along with Section 165 of the Evidence Act.
  • Section 311 of the Code and Section 165 of the Evidence Act
  • Section 498(A), 304(B), 120B, 201 IPC, 4 of Dowry Prohibition act
  • clause (a) of sub-section (1) in Section 313 of the Code
  • provisions of the Code.46. .Section 311 of the Code
  • sub-clause (b)(i) of Section 386 CrPC,
  • SECTION 4 A DOWRY PROHIBITION ACT
  • Section 313 CrPC. Section 386 CrPC
  • Section 304(B)/120B of the IPC, R.I
  • SECTION 165 EVIDENCE ACT
  • SECTION 10 EVIDENCE ACT
  • Section 540 of Cr.P.C of 1898
  • Section 304(B), 34 of the IPC
  • Section 311 Cr.P.C of 1973,
  • Section 311 of the Code.
  • Section 313 of the Code,
  • Section 313(1)(b) CrPC
  • Section 301 Cr.P.C
  • Section 311 Cr.P.C
  • Section 162 Cr.P.C
  • Section 376(2)(g)
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Ajay Kr. Ghoshal v. State Of Bihar
(Aug 28, 2015)